High Courts20 Mar 1996
Motisen Somaji and Others Vs State of Gujarat and Another
Gujarat High Court · (1996) 2 GLR 286
Constitution of India, 1950 — Article 226, 227Gujarat Town Planning and Urban Development Act, 1976 — Section 117, 29
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,403 of 1,768
High Courts18 Mar 1996
State of Gujarat Vs Rajendrasinh Ramjansinh and Others
Gujarat High Court · (1996) 3 GLR 470
Penal Code, 1860 (IPC) — Section 307
High Courts18 Mar 1996
State of Gujarat Vs Gurukrupa Construction Co.
Gujarat High Court · (1996) 3 GLR 373
High Courts16 Mar 1996
Babubhai M. Patel and Another Vs State of Gujarat
Gujarat High Court · (1996) 2 GLR 543
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 65Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 21, 42, 6(1)
High Courts15 Mar 1996
Jitendra Chhabildas Dave and Another Vs State of Gujarat and Others
Gujarat High Court · (1996) 2 GLR 739
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 33, 34, 7Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(4), 2(5), 2(q), 26(2), 42
High Courts15 Mar 1996
Pramod Hariprasad Tiwari Vs State of Gujarat
Gujarat High Court · (1997) CriLJ 1605 : (1997) 1 GLR 570
Bombay Prohibition Act, 1949 — Section 65(A), 66(1)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts14 Mar 1996Allowed
Kalpataru Land Development Private Limited Vs The Assistant Collector and Others
Gujarat High Court · AIR 1996 Guj 205 : (1996) 2 GLR 600
Bombay Land Revenue Code, 1879 — Section 135, 211, 37(2), 37(3)Constitution of India, 1950 — Article 226, 227Gujarat Land Revenue Rules, 1972 — Rule 106, 107, 108, 108(5), 108(6)
High Courts13 Mar 1996
Ranuj Nagrik Sahakari Bank Ltd. and Another Vs State of Gujarat and Others
Gujarat High Court · (1996) 2 GLR 433
Constitution of India, 1950 — Article 226, 227Gujarat Co-operative Societies Act, 1961 — Section 155, 161, 74D, 77, 78
High Courts13 Mar 1996
Savitaben M. Patel and Others Vs State of Gujarat and Others
Gujarat High Court · (1997) 2 GLR 1567
Bombay Civil Services Rules, 1959 — Rule 33(1)(b)
High Courts12 Mar 1996
In Re: Mafatlal Industries Limited
Gujarat High Court · (1996) 03 GUJ CK 0029
Companies (Court) Rules, 1959 — Rule 69Companies Act, 1956 — Section 206, 209, 235, 251, 391
High Courts12 Mar 1996
Bipin Vadilal Mehta Vs Ramesh B. Desai
Gujarat High Court · (1998) 92 CompCas 910 : (1996) 3 GLR 147
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Companies Act, 1956 — Section 155, 36, 399, 77Limitation Act, 1963 — Section 17, 17(1)
High Courts12 Mar 1996
B.N. Srinivasa Murthy Vs Bharat Heavy Electricals Ltd. and Others
Gujarat High Court · (1996) 3 GLR 572
Constitution of India, 1950 — Article 226, 226
High Courts11 Mar 1996
Vishnubhai K. Thaker Vs Upadhyay, District Registrar Sidhpur and Another
Gujarat High Court · (1996) 2 GLR 288
Gujarat Agricultural Produce Markets Act, 1963 — Section 6Gujarat Agricultural Produce Markets Rules, 1965 — Rule 11, 5, 6
High Courts11 Mar 1996
Satish Jayantilal Shah Vs State of Gujarat
Gujarat High Court · (1997) 1 CivCC 270 : (1999) 95 CompCas 303 : (1996) CriLJ 3099 : (1996) 2 GLR 751 : (1996) 3 RCR(Criminal) 720
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Mar 1996
Chandrikaben Kapilbhai Joshi Vs Collector and Others
Gujarat High Court · (1996) 3 GLR 477
Gujarat Municipalities Act, 1963 — Section 11, 11(2)(c), 38(1)(c), 38(2), 38(l)(b)(i)
High Courts10 Mar 1996
Arvind Polycot Ltd. Vs Assistant Commissioner of Income Tax
Gujarat High Court · (1996) 03 GUJ CK 0019
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10, 143(1), 147, 148, 36
High Courts08 Mar 1996
Maneklal G. Sons and Others Vs K.A. Patel and Another
Gujarat High Court · (1996) 2 GLR 737
Criminal Procedure Code, 1973 (CrPC) — Section 468, 470, 482
High Courts07 Mar 1996Allowed
Ramkrishna Industrial Co-operative Service Society, Surat Vs ULC Tribunal Secretary and Others
Gujarat High Court · AIR 1997 Guj 134 : (1996) 3 GLR 518
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 33, 4, 6(1), 8
High Courts07 Mar 1996
Maunir Jatinkumar Shah Vs Director, Paraplagia Hospital, New Civil Hospital Compound, Ahmedabad and Another
Gujarat High Court · AIR 1997 Guj 35
Constitution of India, 1950 — Article 14, 226
High Courts06 Mar 1996Allowed
New India Assurance Co. Ltd. Vs Amit Kumar Kanayalal and Others
Gujarat High Court · (1996) 2 ACC 415
Motor Vehicles Act, 1939 — Section 2(25), 2(25), 95(2)(b), 95(2)(b)